Section 2 in Ahmedabad City Courts (Amendment) Act, 1961
2. Amendment of section 8 of Guj. XLX of 1961.- In section 8 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) (hereinafter referred to as "the principal Act") for the words "provided in this Act" the words and figures "provided in this Act and subject to such rules as the High Court may make for the City Court under article 227 of the Constitution or section 122 of the Code of Civil Procedure, 1908" (V of 1908) shall be substituted.
